Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Gujarat - Subsection Section 25(5) in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019 (5)Every Inspector appointed under section24 shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
